RAUF Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application has been filed under Section 439 Cr.P.C in connection with FIR No. 301/2021 registered at Police Station Chhabra, District Baran for the offences under Sections 147, 148, 149, 436, 395, 153A, of IPC.

(2.) Learned counsel for the petitioner submits that there is cross case in the matter and from the side of the accused persons, a criminal case has also been registered against the persons of other community. There are 13 FIRs which have been registered against the present petitioner. The alleged incident took place on 11.04.2021 but the FIR was lodged on 30.04.2021. The members of both the communities have been released on bail by this Hon'ble Court in different FIRs for the same incident. Petitioner is behind the bars since long and the conclusion of the trial will take time, hence, the petitioner may be released on bail.

(3.) Learned Public Prosecutor has opposed the bail application.